Section 75 in Haryana Municipal Corporation Act, 1994
75. Payment not to be made unless covered by a Budget grant.
- No payment of any sum out of the Corporation Fund shall be made unless the expenditure of the same is covered by a current budget grant and sufficient balance of such budget grant is still available notwithstanding any reduction or transfer thereof which may have been made under the provisions of this Act:Provided that this section shall not apply to payments made in the following classes of cases, namely :-(a)repayment of money, belonging to contractors or other persons and held in deposit and of moneys collected or credited to the Corporation Fund by mistake;(b)refund of taxes and other moneys which are authorised under this Act;(c)sum payable in any of the following circumstances -(i)under orders of the Government on failure of the Corporation to take any action as required by the Government; or(ii)under any other enactment for the time being in force; or(iii)under the decree or order of a civil or criminal court passed against the Corporation; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of cost incurred in taking immediate action by the Corporation or the Commissioner to avert a sudden threat of danger to the property of the Corporation or to human life;(d)temporary payment for works urgently required by the Government in the public interest;(e)sums payable as compensation under this Act or under any rules, regulations or bye-laws made thereunder;(f)expenses incurred by the Corporation on special measures taken on the outbreak of dangerous diseases;(g)amount payable to Government by way of audit fee.
